SEEMA DEVI Vs. MAHESH KUMAR

JUDGEMENT

(1.) Heard learned Counsel for the parties on the limitation petition and on the merit of the case.

(2.) LA. No. 8732 of 2010 is the limitation petition which has been filed for condoning the delay in filing this appeal,

(3.) After hearing the parties on the same which has not been opposed by the other side, the delay in filing this appeal is condoned. LA. No. 8732 of 2010 thus stands allowed.